- (1.) Heard learned Counsel for the appellant. No one appears on behalf of the respondents.
(2.) This appeal is directed against the judgment and award passed by the Claims Tribunal in Compensation Case No. 80 of 1994 whereby he has awarded compensation of Rs. 1,95,000 which includes medical expenses for injuries sustained by the claimant.
(3.) It appears that as a result of accident both tibia and fibula of claimant were crushed and he also sustained injuries in various parts of the body. The claimant claimed a sum of Rs. 2 lacs by way of medical expenses besides compensation for the pain and suffering. The Tribunal noticed certificates of disablement and various other certificates and also noticed the facts that claimant was admitted in St. Baranabus Hospital for 11/2 months and was also treated by Dr. S.P. Moitra, Dr. Majid Alam and Dr. H.P. Narayan for other injuries received in the other parts of the body including injury on the head.;